MANGAL GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) WE are once again faced with a demand from four more job seekers who placed their claim as displaced persons and desire that they should be given employment as their land and houses had been acquired and as they had succeeded in the interview and medical examinations. Similar matters came for consideration before the then Ranchi Bench of the Patna High Court which gave rise of judgment delivered in CWJC No. 2459 of 1995 (R) and MJC No. 139 of 1999 (R).

(3.) THE observations quoted above fully cover the case at hand. There is therefore, no merit in this Writ Petition.